Supreme Court - Daily Orders
Dalip Singh And Ors. vs The State Of Haryana And Anr. on 27 November, 2018
Bench: Arun Mishra, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.3740 OF 2018
IN
SPECIAL LEAVE PETITION (C)……….D.NO.17857 OF 2018
DALIP SINGH & ORS. ... PETITIONER(S)
VS.
STATE OF HARYANA & ANR. ... RESPONDENT(S)
WITH
R.P.(C)NO.3741/2018 IN SLP(C)…….D.NO.17850/2018
R.P.(C)NO.3742/2018 IN SLP(C)………D.NO.15790/2018
O R D E R
We have perused the review petitions and record of the special leave petitions and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The review petitions are, accordingly, dismissed. Pending applications stand disposed of.
................J. [ARUN MISHRA] ................J. [S. ABDUL NAZEER] Signature Not Verified New Delhi;
Digitally signed bySARITA PUROHIT Date: 2018.11.29 27th November, 2018.
11:06:35 IST Reason:
ITEM NO.1006 COURT NO.7 SECTION IV-B S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No.3740/2018 in SLP(C)No………..D.No.17857/2018 DALIP SINGH AND ORS. Petitioner(s) VERSUS STATE OF HARYANA & ANR. Respondent(s) WITH R.P.(C) No.3741/2018 in SLP(C)No………..D.No.17850/2018 (IV-B) R.P.(C) No.3742/2018 in SLP(C)No………..D.No.15790/2018 (IV-B) ( Date : 27-11-2018 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE S. ABDUL NAZEER By circulation UPON perusing the papers, the Court made the following O R D E R The review petitions are dismissed in terms of the signed order.
(Jagdish Chander) (Sarita Purohit) Branch Officer AR-cum-PS (Signed order is placed on the file)